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State of Haryana - Section

Section 9 in The Pepsu General Clauses Act, 1954

9. Duty to be taken pro rata in enactments.

- Where, by any enactment any duty of excise or in the nature thereof, is leviable on any given quantity, by weight, measure or value of any goods or merchandise, then a like duty is leviable according to the same rate on any greater or less quantity.